Section 9 in The Gujarat Ayurved University Act, 1965
9. Chancellor.
- [(1) The Government of Gujarat for the being shall be the Chancellor of the University.] [Sub-section (1) was substituted by Gujarat 13 of 1978, Section 2 (1).][* * * * * *] [Sub-section (2) was deleted by Gujarat 13 of 1978, Section 2 (2).](3)The Chancellor shall, by virtue of his office, be the head of the University and the president of the Senate and shall, when present, preside at the meetings of the Senate and at any convocation of the University.(4)The Chancellor shall have such other powers as may be conferred on him by this Act or the Statutes.
